VIKRAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has challenged the judgment and order dated 07.11.2008, passed by the Additional Sessions Judge, Panchmahals at Godhra, in Sessions Case No. 07 of 2008, whereby he was convicted for the offence punishable under Section 302 of the Indian Penal Code (for short "the IPC") and sentenced to undergo imprisonment for life and fine of Rs. 500/ -, in default of payment of fine, the appellant shall undergo further simple imprisonment for one month.

(2.) THE case of the prosecution is that on 25.09.2007 in the evening hours, the appellant herein demanded money from his wife for drinking liquor, which she declined, therefore, the appellant started quarreling with his wife. At about 6'0 clock when his wife was preparing food, the appellant poured kerosene on her and set her ablaze. A complaint in respect of this incident was lodged by the complainant -deceased. In pursuance of this complaint, FIR vide Sahera Police Station I -CR. No. 159 of 2007 came to be registered.

(3.) IN order to bring home the charge against the appellants, the prosecution examined the following witnesses: -